Section 172(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)Exceptions. - The following items shall be excepted from the prohibition, imposed by sub-section (1), namely:-(a)sums of which the expenditure has been sanctioned by the Standing Committee under section 190;(b)temporary payments under section 176 for works urgently required in the public service;(c)refunds of taxes and other moneys which the Commissioner is by or under this Act authorised to make;(d)repayments of moneys belonging to contractors or other persons held in deposit and of moneys collected or credited to the municipal fund by mistake;(e)sums which the Commissioner is by sub-section (2) of section 293, sections 398 and 406, sub-section (2) of section 522, sub-section (4) of section 556, section 648 and clause (b) of sub-section (2) of section 667 required or empowered to pay by way of compensation;(f)sums payable in any of the circumstances mentioned in clause (f) of section 174;(g)expenses incurred by the Commissioner in the exercise of the powers conferred upon him by section 565;(h)costs incurred by the Commissioner under clause (c) of sub-section (3) of section 117.
